S.Santhini vs Tahsildar
2023 Latest Caselaw 10620 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                      WP(C) NO. 31713 OF 2019
PETITIONERS:

      1     S. SANTHINI
            AGED 58 YEARS
            W/O. PRATHAPACHANDRAN,
            GURUPREETHI, PONNURUNNI NURSERY ROAD,
            VYTTILA P. O. ERNAKULAM - 682 014.
      2     SREEKALA P. A.,
            AGED 54 YEARS
            W/O. SOMARAJAN, A-204,
            SHANTHI APARTMENTS, LOUIS LANE,
            KADAVANTHRA, ERNAKULAM - 682 020.

            BY ADVS.
            R.SANJITH
            SMT.C.S.SINDHU KRISHNAH


RESPONDENTS:

      1     TAHSILDAR
            KANAYANNUR TALUK, KANAYANNUR TALUK OFFICE,
            PARK AVE, NEAR SUBHASH PARK,
            MARINE DRIVE, ERNAKULAM - 682 011.
      2     VILLAGE OFFICER,
            CHERANALLOOR VILLAGE OFFICE, CHITTOOR RD,
            SOUTH CHITTOOR, ERNAKULAM - 682 027.
      3     TALUK SURVEYOR,
            KANAYANNUR TALUK, KANAYANNUR TALUK OFFICE,
            PARK AVE, NEAR SUBHASH PARK,
            MARINE DRIVE, ERNAKULAM - 682 011.

            SRI. RIYAL DEVASSY - GP



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    16.10.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.31713 OF 2019

                                 2



                             JUDGMENT

The grievance of the petitioners is that Ext.P3

application for mutation of their property covered by

Exts.P1 and P2 is not considered by the 2nd respondent.

The limited prayer of the petitioners is for consideration

of Ext.P3 application by the 2nd respondent.

2. There will be a direction to the 2nd respondent

to consider Ext.P3 application for mutation, as

expeditiously as possible, at any rate, within a period of

six weeks from the date of receipt of a copy of this

judgment, if the application is not already disposed of

and is otherwise in order. The petitioners shall produce

a copy of the writ petition along with a certified copy of

this judgment before the 2nd respondent, for compliance.

The writ petition is disposed of with the above

directions.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.31713 OF 2019

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE SALE DEED BEARING NO.

3678/2008.

EXHIBIT P2 TRUE COPY OF THE SALE DEED BEARING NO.

1725/2010.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 18/05/2019.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 15/10/2019 PREFERRED BY THE 1ST PETITIONER TO THE 1ST RESPONDENT.

RESPONDENTS EXHIBITS: NIL.